LAWS(MANIP)-2015-1-1

PURNA CHANDRA THOUDAM Vs. THE MANIPUR UNIVERSITY

Decided On January 06, 2015
Purna Chandra Thoudam Appellant
V/S
The Manipur University Respondents

JUDGEMENT

(1.) HEARD Mr. Rarry, learned counsel for the petitioner and Mr. B.P. Sahu, learned counsel for the Manipur University.

(2.) THE present writ petition has been filed by the petitioner, who was earlier serving as a Professor in the Manipur University and retired in the year 2004 seeking for a direction to the respondents to grant the benefit of two advance increments in terms of the University Grants Commission letters dated 31.8.2001 as well as 24.7.2002.

(3.) SINCE the petitioner is claiming certain benefit of advance increments on his promotion as Associate Professor, it may not be necessary to refer to other service records except to mention that he acquired his Ph.D. Degree on 24.5.1984 while in service and was later appointed as a Professor in the Department of Linguistic w.e.f. 2.2.89 and retired from service on attaining the age of superannuation on 29.2.2004.